RAMESH KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present second bail application has been filed by the applicant under Sec. 439 of the Cr.P.C. seeking regular bail in connection with FIR No. 216/2020 registered at Police Station Srikaranpur, District Sri Ganganagar for the offences under Ss. 8/22 and 29 of Narcotic Drugs and Psychotropic Substances Act, 1985.

(2.) Learned counsel for the applicant submitted that the applicant is behind the bars for about 3 years and 3 months and the trial is proceeding at very slow pace due to which applicant's right of speedy trial is being infringed

(3.) Learned counsel invited Court's attention towards the order sheets of the trial court and submitted that out of 17 prosecution witnesses, only two witnesses have been examined so far and the matter is being adjourned for want of presence of co-accused Ashok Kumar and the prosecution witnesses.